Section 253C in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
253C. Constitution of the Committee.
(1)There shall be a Committee for the Welfare of Scheduled Castes.(2)The Committee shall consist of not more than fifteen members who shall be nominated by the Speaker:Provided that no Minister shall be nominated a member of the Committee and if a member after his appointment to the Committee is appointed a Minister he shall cease to be a member of the Committee from the date of such appointment.(3)The term of office of members of the Committee shall not exceed one year.
